Pushpalata S. Sharma vs Brij Madanlal Sharma And Ors
2022 Latest Caselaw 4554 Bom

           Digitally
           signed by                                                    s-1342-2003..doc
           LAXMI
LAXMI      SUBHASH
SUBHASH    SONTAKKE
SONTAKKE   Date:
           2022.04.30
           16:49:28
           +0530




                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                                  SUIT NO. 1342 OF 2003


                        Pushpalata Sohanlal Sharma                        ..Plaintiff
                                 Vs.
                        Brij Madanlal Sharma & Ors.                       ..Defendants


                        Ms Mahek Kamdar, Rishabh Ranka & Karan Thakkar i/b. Kanga &
                        Co., for the Plaintiff.
                        Mr. Deepak Chitnis i/b. Deepak Chitnis & Co. for the Defendants.
                        Mr. Kapse, Commissioner is present.

                                                        CORAM:- B. P. COLABAWALLA,J.

DATE :- APRIL 28, 2022.

P. C.:

1. By order dated 28th February, 2022, the time to complete

the proceedings before the Commissioner for taking accounts was

extended up to 30th April, 2022. Today I am informed that the

arguments canvassed by the parties are virtually complete. I am

informed that the Defendants opened the arguments and have

concluded their arguments before the Commissioner. They only have to

now tender some judgments. The arguments of the Plaintiff are in

progress before the Commissioner.

                        Laxmi                                                           page 1 of 2
                                                  s-1342-2003..doc

2. In these circumstances, the time to complete proceedings

before the Commissioner for taking accounts is extended up to 30 th

June, 2022.

3. This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

                                       ( B. P. COLABAWALLA, J. )




Laxmi                                                          page 2 of 2